RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused No.3, challenging the order dtd. 2/6/2022 passed in Criminal Misc. No.598/2022, rejecting the bail petition of this appellant/accused No.3 sought in Crime No.221/2021 of Gokak Rural Police Station, registered for the offences punishable under Ss. 302 , 201 , 120(B) , read with Sec. 34 of Indian Penal Code and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989.

(2.) Heard the learned counsel for the appellant/accused No.3 and learned HCGP for the respondent No.1-State. In spite of service of notice, respondent No.2 has remained absent and un- represented.

(3.) The case of the prosecution is that, one Bhimshi Jatni, the father of the deceased Hanamant filed a complaint on 27/12/2021, stating that, on 27/12/2021 his son Hanamant went to the land of one Laxman Palled and did not return and even on calling to his mobile number, he did not respond. Therefore, he went to search him and he found the dead body of his son and filed complaint to the police against unknown persons. The police initially registered the case for the offence punishable under Sec. 302 of IPC. During the investigation, the police arrested the accused persons on 4/2/2022 and they have been remanded to the judicial custody. The appellant/accused No.3 filed Criminal Misc. No.598/2022 seeking bail and the same came to be rejected by the III Additional District and Sessions Judge, Belagavi, by order dtd. 2/6/2022. The appellant/accused No.3 has challenged the said order in the instant appeal.